Amit Kumar Yadav vs HOME AFFAIRS

Item No. 15 (C-IV)

1
OA No. 4004/2026.
CENTRAL ADMINISTRAT
IVE TRIBUNAL
NEW DELHI
PRINCIPAL BENCH, N

O.A. No. 4004/2
th
This the 13 Day of Oct
Anand S Khati, Member (A)
ri Rajveer Singh Verma, Memb
2026
tober, 2026
Hon’ble Dr.
Hon’ble Shr


Sh. Am
S/o Sh
Aged a
Reside
PS Bra
Bihar 8



ber (J)
mit Kumar Yadav
hri Satyanarayan Yadav
about 23 years
ent of Village Yogiya, Post Yogi
iya
ahmpur, District Buxar
802111

…. Applicant
(By Advoca
ate: Mr. Rajesh Kumar Chauhan)
)

Versus

1. Unio
Throu
Minst
North
on of India
ugh Secretary (Home)
try of Home Affairs
h Block, New Delhi 110001

2. Staff
Throu
Block
New D

3. Comm
Delhi
Jai Sin

4. Deput
Recru
New P


Selection Commission
ugh Chairman
k No. 12, CGO Complex, Lodhi
Road
Delhi 110003
missioner of Police
Police, Police Headquarters
ngh Road, New Delhi 110001
ty Commissioner of Police
itment Cell, Delhi Police
olice Lines, Kingsway Camp, D
elhi 110009
...Respondents
s

(By Advocat









te: Ms. Sangeeta Singh)
ANJALI NEGI
ANJAL 2026.10.22
15:36:17
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Item No. 15 (C-IV)

2
OA No. 4004/2026.

ORDER (ORAL)

In the present Original Applica
ation, filed under Section 19 of
f
th
he Administrative Act, 1985 th
he applicant has prayed for the
e
fo
ollowing relief:-
“
o
u
a
2
a

H
m
a
a
8
fr
ex
M
G
th
p
of
ap
ap
co
p

T
ci
“ 8.1 To quash and set aside the
e impugned rejection slip
r report by which the ap
nsuccessful or disqualified at
lleged ground of inadequate h
026 (a copy of which was neve
nnexed).
8.2 To direct the respondents
Hon'ble Tribunal the orig
measurement record, measureme
pplicant was declared
t the PE&MT on the
height on September 28,
er supplied and thus not
to produce before the
ginal PE&MT/physical
ent sheet, medical report,
aining to the applicant's
nd rejection slip, if any, perta
lleged disqualification on the gr
.3 To direct the respondents to s
resh and independent re-m
xamination of height by a duly
Medical Board, preferably
Government Hospital; if the app
round of height.
subject the applicant to a
measurement and re-
constituted Government
at an independent
licant is found to satisfy
direct the respondents to
omplete all further stages
he applicable height standard, d
ermit him to participate in or co
f the selection process and cons
ppointment in accordance wit
pplicable category-wise v
onsequential benefits including
sider his candidature for
th his CBE merit and
vacancies with all
g seniority, promotion,
ay, and allowances.
Or/and Pass any other order
Tribunal may deem fit and pr
r(s) which the Hon'ble
roper in the facts and
ircumstances of the case.”

e applicant, Mr. Amit Kumar Ya
2. The
adav, aged about 23 years, is
OBC c
candidate who participated in th
he recruitment process for the
post o
f Constable (Executive) male i
in Delhi Police Examination,
2025,
conducted pursuant to the Exam
mination Notice issued by the
Staff S
Selection Commission (SSC). T
The applicant participated in
the co
omputer-based examination, se
ecuring 90.3117 normalized
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Item No. 15 (C-IV)

3
OA No. 4004/2026.
marks
against the prescribed OBC
cut-off of 70.05181 marks
placing
g him significantly above th
e cutoff on merit. Having
qualifi
ed the written merit stage, the
applicant was called for the
Physic
cal Endurance and Measuremen
nt Test at the Delhi Police
Academ
my, Wazirabad, on 08.09.2
026. During the physical
measur
rement stage, the applicant was
s excluded from the selection
proces
s on the alleged ground of havin
ng inadequate height, without
being
supplied any written measurem
ment sheet, rejection slip, or
exact r
recorded height. Following the d
disqualification, the applicant
got hi
is height examined at a gov
vernment institution, where
govern
nment medical certificates record
ded his height as one hundred
seventy
y-one centimeters and weight
as sixty kilograms, which
exceed
ds the prescribed minimum stand
dard of 170 cm.
The
applicant submitted a form
mal representation to the
Comm
missioner of Police seeking a
fresh and independent re-
measur
rement by a duly constituted G
Government Medical Board,
empha
asizing that he sought no relaxati
on of standards.
3. The
e learned counsel for the applic
ant relies upon the judgment
dated 2
20.09.2024 passed by this Trib
bunal in OA No. 3670/2024,
Ashok
k Kumar Saini v. Union of Ind
dia & Others , wherein fresh
examin
nation of height by a Gover
rnment Medical Board was
directe
ed in a case involving a d
dispute concerning physical
measur
rement. The learned counsel for
r the applicant further submits
that th
he applicant’s height be rem
measured by the competent
authori
ities through both manual and
d digital methods to ensure
accura
cy and transparency.
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Item No. 15 (C-IV)

4
OA No. 4004/2026.
4. Issu
ue notice. Ms. Sangeeta Sing
gh, learned counsel for the
respon
ndents who appears on advan
nce service accepts notice.
Learne
ed counsel for the respondents s
seeks four weeks’ time to file
reply.
5. We
e have heard learned counsels for
r the parties.
6. Hav
ving heard the parties and perus
sed the pleadings available on
record
d, we are of the view that the end
d of justice would meet if the
respon
ndents are directed to get the heig
ght of the applicant measured
fresh s
strictly according to the rules an
nd instructions governing the
subjec
t and also with the methodolog
gy adopted for measuring the
height
of other candidates for the selec
ction for the post of Constable
(Execu
utive) male Ordered accordin
ngly, the said measurement
would
be got done in an appropriate in
nstitution to be decided by the
respon
ndents as per Rules and instructi
ons on the subject. Subject to
the o
outcome of measurement, th
he necessary action as a
conseq
quence with respect to the
applicant’s participation or
otherw
wise in the Physical Endurance
and Measurement Test (PE
&MT)
) shall also be taken within one
week thereafter. In the event
the a
applicant participates in the
Physical Endurance and
Measu
urement Test (PE &MT) and is s
successful therein, he shall be
entitled
d to appointment subject to
his fulfilling all the other
requisi
ite eligibility conditions. These
directions shall be complied
with p
positively within three weeks fro
om the date of receipt of copy
of this
s order. However, is the applica
ant is found to have met the
criteria
a of height, the respondents sha
all be obliged to conduct the
Physic
cal Endurance and Measureme
ent Test (PE &MT) for the
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Item No. 15 (C-IV)

5
OA No. 4004/2026.
applica
ant. The height shall be remea
asured using both digital and
manua
al methods.
7. The
e OA stands disposed of again
nst the background of these
directi
ons. Pending MAs, if any,
, also stands disposed of
accord
dingly. There shall be no order as
s to costs.



(Rajveer Singh V
Member (J)

Verma)

(Dr. Anand Khati)
Member (A)



/an/




ANJALI NEGI
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